Ranjeet Kumar vs The State Of Bihar
2021 Latest Caselaw 464 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No. 32202 of 2020
      Arising Out of PS Case No.-52 Year-2020 Thana- DHANARUA District- Patna
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Ranjeet Kumar, aged about 40 years (M) Son of Late Pokhraj Prasad, Resident of Village - Chotki Math, P.S. Dhanarua, District - Patna.

... ... Petitioner/s Versus The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s    :       Mr. Satish Chandra, Advocate
For the State           :       Mr. Md. Arif, APP
For the Informant       :       Mr. Kumar Ranjeet Ranjan, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 29-01-2021

Heard Mr. Satish Chandra, learned counsel for the

petitioner; Mr. Md. Arif, learned Additional Public Prosecutor

(hereinafter referred to as the 'APP') for the State and Mr. Kumar

Ranjeet Ranjan, learned counsel for the informant.

2. The petitioner is in custody in connection with

Dhanarua PS Case No. 52 of 2020 dated 12.02.2020, instituted

under Sections 302 and 120 B of the Indian Penal Code.

3. The allegation against the petitioner is of inflicting

blow on the head of the husband of the informant who died as a

result of the same.

4. Learned counsel for the petitioner submitted that the

allegation against the petitioner is of assault on head but in the

latter part of the FIR, it is stated that others also participated in Patna High Court CR. MISC. No.32202 of 2020 dt.29-01-2021

assault of the deceased but the post mortem report does not

corroborate the same. Learned counsel submitted that the

petitioner is in custody since 13.02.2020.

5. Learned APP, from the case diary, submitted that

there is fracture of 5 inches on the middle of the skull leading to

haematoma on both sides of the brain which was the cause of

death. It was further submitted that the allegation of assault on

him is only against the petitioner and others are said to have

instigated him.

6. Learned counsel for the informant submitted that the

petitioner is the sole accused of having inflicted blow on the head

which is fully corroborated by the post mortem report and which

is the cause of death.

7. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties, the Court

is not inclined to enlarge the petitioner on bail, for the present.

9. Accordingly, the application stands dismissed.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T